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Judgment
This is the first bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 129/2026 registered at Police Station Excise Circle Kota, District Bilaspur (C.G.), for the offence punishable under Sections 34(1)(a), 34(2) and 59(a) of C.G. Excise Act.
The case of the prosecution, in brief, is that the police of Police Station Excise Circle Kota received an information from the informant and on the basis of the said information conducted a raid and seized 45 bulk liters of country made liquor from house of the present applicant. Thereafter, Police has registered an aforesaid offence against the present applicant.
Learned counsel for the applicant submits that present applicant has falsely been implicated in this case and the said 45 bulk liter of country made liquor was not seized from the exclusive possession of the applicant. He further submits that the applicant is in jail since 16.09.2026 and trial is likely to take some time for its conclusion. It is argued that the present applicant has no criminal antecedent. He would pray for grant of bail to the present applicant.
On the other hand, learned counsel for the State would oppose the bail application.
I have heard learned counsel appearing for the parties and perused the case diary.
Having considered the facts and circumstances of the case, nature and gravity of allegation levelled against the present applicant and fact that the applicant has no criminal antecedent. Further, applicant is in jail since 16.09.2026 and looking to the quantity of the liquor i.e. 45 liters, I am inclined to allow this bail application.
Accordingly, the regular bail application is allowed and it is directed that in the event of the applicant executing a personal bond for a sum of Rs. 50,000/- with one surety in the like sum to the satisfaction of the concerned trial Court, he shall be released on bail on the following conditions:-
he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the Court;
he shall not act in any manner which will be prejudicial to fair and expeditious trial, &
he shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.